Biswanath Somadder, J. - (1.) Let the affidavit-of-service filed in Court today be taken on record.
(2.) By consent of the parties present in Court, the appeal is treated as on day's list and taken up for consideration along with the application for stay.
(3.) The appeal arises out of a judgement and order dated 21st July, 2017, passed by the learned Single Judge, in W. P. 8447 (W) of 2017 (Manas Dasgupta vs. State of West Bengal & Ors.).;